13. Protection of factories and mines .-The Central Government may by order require the owner, manager, or agent of any mine, or occupier or manager of any factory-
(a)to make within such period as may be specified in the order, a report in writing, stating the measures which he has taken or is taking or proposing to take to secure the due functioning of the mine or factory, and the safety of the persons and property therein and in the vicinity thereof, in the event of an outbreak of the fire whether caused by accident or otherwise;(b)to take, within such period as may be specified in the order, such measures as may be specified, being measures, the taking of which is in the opinion of the Central Government, necessary for the aforesaid purposes.
